Andhra Pradesh High Court - Amravati
Dega Narayanamma vs Unknown on 27 February, 2026
Ne IN THE HIGH COURT OF ANDHRA PRADESH AT AMARA FRIDAY, THE TWENTY SEVENTH DAY OF FEBRUAI! AAR THOUSAND AND TWENTY SIX 'PRESENT: THE HONOURABLE DR JUSTICE VENKATA JYOTHIRMAI PRATAPA iA No, 2 OF 2026 IN GCRLRC NO: 210 OF 2026 Setween: 1. Dega Narayanamma, Wo Babu.Aged about 48 years, Ore Housewife, R/o Poleramma Gtreel, Adivayya Colony, GudurTown. 2. Oeqa Babu, S/o VenkalahAged about 56 years, Occ: Coolie, Rio Poleramma Street, Adivayya Colony, GudurTown. Petitioners / Accused No & 3 iPefitioner in ORERCG S10 OF 2026 on the fle of High Court AND The State of Andhra Pradesh, Rep. by the Public Prosecutor, High Court of AP, at Amaravall. Counsel forthe Petitioner: SRI SIVAPRASAD REDDY VENAT! Counsel for the Respondent: PUBLIC PROSECUTOR circumstances stated in the affidavil fled in support of the petition, the High Court may be pisased to suspend the conviction and sentence impased by the Caurt of The VH Additional Sessions Judas, Gudur, SPSR Nelfore istrict in depen. $5 ths typee. . ewe segeey weed. oft fs, "pth, ceeaae sroet 5 "eran, . weer, as | ohove 33 oe Se et ae aa ooo ee 7 A ee a sae 'fy oh. gee ARE aed " Lug So. os ae oe menor - fe Gp TRE ere on me ee ll ter whe "& & wm th were oe ten ek . a a ao ao és bd i we IB th. 63 aS Cb XS Fa] a tn fe ft oS BS ioe vege fh rn sr i nc : ed a oA ; soe sngrey . " Iooe . ee wry £% oo ae te! 'ee Tia toad of a wf ne, f Pena ""%, re + tie tot a gee a " fn ae a iy he, FF hee yo ot hen bee aes "£4 £3 a us ge Spee " ke noe oo ES oS vo Be huh Fast - pe the oo es f, bee = % mB Be % @ % & 8 G co oe "eS it is nn) rn; Sn Ae con aS Hs - [os aS 8 er "oe 3 M is rn 3 ed we oye ° ai $3 unt ered o Ow: 2 wm os a 6B S EG ZB 75] aw ne sa Bcd go a i fe seeee "oct a. aE yee ed fr 4 @ me & » 8 & & & "4 tye ns fee pe @ a ~ % & Bom BS fe me eG yO bey OB ty oe 8 oh 7 Wye | 6 2 2 wy "i & & @ @ BY wo we my SE bece a ? "4 we En ae é eo aes faa %y wo < Fea mB 8% een Em 8 o wo BM OG o tea hm tp ™ * anf wor a st 'on at vaoet - aS ove Be bw Gt Hs ed - ie gee ny gee pe Pm YF & GW op aa eon oye oe shee ora fone wad deee ¢ reas 1) eau aoe 'ad ae INE a £% we 4 rag! 'a joo bone noel ; ot uy 7 veo as af cee had 7 aad mrt?) 1% riven saa Gy seven ben e7 an ¢ a ee eee 2 nose, Lok A 368) 3 a 3 ' , id 3 BB & rn aS os, Wn ~ Be ge we SD Bo & & oe RE OG wt 5 ee TP yO a gow Bow OS ow toa rs % w& wy tg OEE we ah & Bun ey ae . * oS fe ge woo Cy gn my Ce Me £4. es we te 'ren as fo be ten oa ee a re BEB & 5 a 2 mm Bo bee A oe tad we we is , or owen poen . 4 rf ereee f 'deere eo Re rn + nn ans C3 a) on Une C3 Bo ae Bagh we CG a nr ens oe fe S CU 2 6 CE GG & Fe ts i on on OL ee Ch * oy aan a a rn a ne eo w a B cs po OF eo m & Be coe BL B Be ms B 2 se os oe Ee vei , ee 4 3 ie . he eG ates vay ee eet Bh aro ay "oe 2 rn Go ed 7 Feed ageee soo if os wre wee werd we Moe ee cone Von ote rai) 7 Ole ro} we 3 Cy mS g pone g 7] 2. gy | fs i SOLS oy Te) 33 ie Joos na SA cep Coe " o % a3 353 ne ae) hook £5 ss, igeed KS ey id "ae ' % ay Ep ee Se . £4 _ a fon MI ke RS a a tp oe; oh gt i rbd we we : rn ees & ng order .
2 z ¥ s {he pe x x g 3 rr a GN CASe, ROR r m the fie % te Ge ee: a ed 2 6 Bo wy eee me OD % o . sa Pe «ms ee4 55 Sd ie tree ~~ te anes a yy "oh i wile ney oto w a £3 C3 a @ £& & ye MH TS GB . h Additional Judicial Magistrate of First Class, Guclur, SPSR Nellore District, on the same day. | H The petitioners shall appear before this Court as and when directed. _ Sdi- K.SRINIVASA RAJU ASSISTANT REGISTRAR NTRUE COPY! SECTION OFFICER To, node.
. Additional Judicial Magistrate of | Class, Gudur, SPSR Nellore [istrict _ é. Vi} Addiional District and Sessions Judge, Gudur.
3. One (40 to SRE SIVAPRASAD REDDY VENATI Advocate fOPUC]
4. One CC to SREPUBLIC PROSECUTOR Advocate JOPUC) § One spare copy nee, HIGH COURT DRVUP.J oe DATED: 27/02/2028 BAIL ORDER CRLRC.No.210 of 2026 GEE Se TAA, Sag wo * ae of Sy LS INTERIM SUSPENSION